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[Cites 0, Cited by 8] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(5) in The Karnataka Value Added Tax Act, 2003

(5)Subject to input tax restrictions specified in Sections 11,12, 14, 17, 18 and 19, where under sub-section (3) the input tax deductible by a dealer exceeds the output tax payable by him, the excess amount shall be adjusted or refunded together with interest, as may be prescribed.